Section 116(2)(a) in Madras Estates Land Act, 1908

[Cites 0, Cited by 0] [Section 116(2)] [Section 116] [Entire Act]

(a)

(i)the land to be sold;

(ii)the lots, if any, in which it shall be sold;

(iii)the order in which the lots shall be sold;

(iv)the estimated value of each lot; and

(v)the rent or rates of rent payable in respect of each lot;

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